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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(c) in The Prevention of Money-Laundering Act, 2002

(c)the Benches of the Adjudicating Authority shall ordinarily sit at New Delhi and such other places as the Central Government may, in consultation with the Chairperson, by notification, specify;